Section 7(1) in Bihar Prevention of Beggary Act, 1951
(1)The Court which finds a person to be guilty of an offence of begging under Sections 5 or 6 shall before passing a sentence of his committal to a Work House or a Special Home or a Certified Home, send such person to the medical officer incharge of the local civil hospital, or the police hospital or to the medical officer attached to the local Work House, if any, and call for a report about his age, physical capacity for ordinary manual labour and also whether he is suffering from any infectious or contagious disease likely to spread among the other inmates of the Work House or Special Home.
